NAJIB HAMZA KADER Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By this Interim Application No.9148/2024 the Applicant seeks appointment of Court Receiver as more particularly stated in prayer clause

(2.) Learned counsel Mr. Engineer for the Applicant submits that by an Order dtd. 8/11/2011 this Court granted interim stay in terms of prayer clause (c) and (d) of the Writ Petition, which are as under:

(3.) Learned counsel Mr. Engineer further submits that, apparently the lock that was put up by the Applicant, as can be seen from the photograph at page 21 - Exhibit C of the Interim Application, have been changed, which can be evinced from the photograph at page 32 of the Interim Application. He further states that there is some sort of construction which is being carried out and that can be evinced from the photographs at pages 24 and 26 of the Interim Application. The apprehension of Mr. Engineer is that, Respondent Nos. 6 to 10 may have done it and are feigning ignorance.